- (1.) We have heard Sri Sandeep Kumar for the petitioners; the learned standing counsel for the respondents 1, 2 and 3; and have perused the record.
(2.) At the outset, Sri Sandeep Kumar, the learned counsel for the petitioners, states that the cause of action to file the present petition is with the second petitioner and, therefore, he prays to withdraw this petition in so far as the petitioner no.1 (Ravi Kumar) is concerned.
(3.) In view of the above, the petition of petitioner no.1 (Ravi Kumar) is dismissed as withdrawn. The petitioner no.2 (Thagai), for the sake of convenience, would hereinafter be referred to as the petitioner.;